MUSLIYARAKATH CHAKKARIYIL JAMALUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is the 4th accused in Crime No. 211 of 2020 of Vazhakkad Police Station, Malappuram District. The above case is registered against the petitioner alleging offences punishable under Sections 323 , 324 , 377 , 498A , 406 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the defacto complainant married the 1st accused and after the marriage, the 1st accused and the other accused including this petitioner mentally and physically harassed the defacto complainant.